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Judgment
6 paragraphs · 281 wordsAlok Kumar Verma, J
The applicants – accused persons, namely, Dal Singh, Smt. Soonam, Smt. Poonaam Negi and Aarti Negi have invoked the inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, 1973, to quash the entire proceedings of Criminal Case No.226 of 2022, “State vs. Sonam and Others”, pending before the court of Additional Chief Judicial Magistrate, Vikasnagar, District Dehradun. After completion of the investigation, charge-sheet was filed. The trial court took the cognizance and passed the summoning order against the applicants for the offence under Sections 323, 504, 506 and 354 of IPC.
Heard Mr. Anchit Khokher, learned counsel for the applicants and Mr. S.S. Adhikari, learned Deputy Advocate General with Mr. Balvinder Singh, learned Brief Holder for the State.
During the arguments, the learned counsel appearing for the applicants submitted that this matter may be disposed of with the direction to the concerned court below to decide the bail applications of the applicants in accordance with the terms of the judgment of the Hon’ble Supreme Court, passed in “Satender Kumar Antil vs. Central Bureau of Investigation and Another”, (2021) 10 SCC 773.
The learned counsel for the State has no objection.
Having heard the learned counsel for the parties, the present Criminal Miscellaneous Application (No.853 of 2022), filed under Section 482 of the Code of Criminal Procedure, 1973, is disposed of with the direction to the concerned court below, in case, the applicants, namely, Dal Singh, Soonam, Poonaam Negi and Aarti Negi move bail applications, the concerned court below shall consider the same in accordance with the guidelines formulated by the Hon’ble Supreme Court in the abovementioned case.